SANWAL RAM Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) These two writ petitions concern admission to the Bachelor of Law (LLB) course of the respondent University for the academic year 2010- 2011. The eligibility criteria for admission to the said course as prescribed in the Bulletin of Information 2010-2011 of the respondent University was Graduate/Post Graduate Degree from the University of Delhi or any other Indian or Foreign University recognized as equivalent by the University of Delhi, with at least 50% marks or an equivalent grade point in the aggregate in either of them. The admission to the said course was to be on the basis of merit in the LLB entrance test. It was however provided that the candidates appearing in the qualifying degree examination and who were awaiting the result of such examination, were also eligible to appear in the LLB Entrance Test, 2010 but their admission would depend on their securing the minimum prescribed eligibility marks.

(2.) The petitioner in W.P.(C) No. 8151/2010 was pursuing his Bachelor of Business Administration (BBA) course from Jai Narain Vyas University, Jodhpur, Rajasthan and was to complete the same in the year 2010. The petitioner in W.P.(C) No.8521/2010 was pursuing Bachelor of Arts (BA) programme from a College affiliated to the respondent University and was also to complete the same in the year 2010.

(3.) The petitioners in both the writ petitions appeared in the LLB Entrance Test held by the respondent University. While the petitioner in W.P.(C) No.8151/2010 secured the rank of 272 in the OBC Category to which he belongs, the petitioner in W.P.(C) No.8521/2010 secured the rank of 1149 in the unreserved category. Both petitioners were called for counselling and were admitted to the LLB course, albeit provisionally since their results of the qualifying examination had not been declared till then.